Report No. 58
Other important suggestions on question 2
3.50. Some of the other important suggestions with reference to this question are as follows:-
One Labour Department1 of a State Government favour modification in Article 136 to the effect that appeals should be allowed only in cases where substantial points of law are involved.
1. S. No. 33 (Assistant Secretary, Labour Department, Government of West Bengal).
3.51. Four Judges1 of a High Court have expressed the view that the scope of appeals by special leave under Article 136 should be limited to cases where a substantial question of law relating 'to interpretation of the Constitution or a substantial question of law of general importance is involved, or where the High Court has improperly refused leave under Articles 133 and 134 of the Constitution.
1. S. No. 50.
3.52. There is a suggestion1 that appeals under Article 136 should be limited to cases where substantial questions of law of general importance or questions of constitutional law of general importance arise.
1. S. Nos. 21 and 19.
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